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Judgment
3 paragraphs · 83 wordsK. S. Rakhra, J.—Heard learned counsel for the applicant; learned A.G.A. and perused the record.
2.
The case against the applicant rests on circumstantial evidence as he was allegedly last seen with him on 522000.
3.
Considering the facts and circumstances of the case, the applicantBarati involved in case Crime No. 44 of 2000 under Section 302/303/201 I.P.C. of P.S. Thakurganj, district Lucknow, shall be released on bail on his executing a personal bond and two sureties to the satisfaction of C.J.M. Lucknow.